- The tolls of any public ferry may, from time to time, be leased by public auction for such-term as the Magistrate of the District in which such ferry is situated may, with the approval of the Commissioner, direct.The Magistrate of the District or the officer authorised by him to conduct such auction may, for sufficient reason to be recorded in writing refuse to accept the offer of the highest bidder, and may accept any other bid, or may withdraw the tolls from auction:[Provided that in respect of settlement of ferries to Government of India or the State Government or any Government undertaking or body or [a Boatmen's Cooperative Society, duly registered under the Bihar and Orissa Co-operative Societies Act, 1935 (Bihar and Orissa Act 6, 1935) having jurisdiction to operate in the area where the ferry is situated] [Inserted by (Amendment) Act 13 of 1978.]; it shall not be necessary to do it by public auction and permission can be given to run the ferry without undergoing the formalities of auction on such terms and conditions as the State Government may decide.]Execution of contract by lessee. - The lessee of the tolls of every ferry which have been leased under this section shall execute a contract, setting forth the conditions on which the tolls of such ferry are to be held and shall give security for its due fulfilment.
